Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 389A in The U.P. Co-operative Societies Rules, 1968 389A. [ [Substituted by Notification No. 3885-C/XII-CA-5(1)-69-B, dated 31-8-1971, published in U.P. Gazette, Extraordinary, dated 31-8-1972, Page 2.] The authority or authorities under Section 122 may be constituted by the State Government by Notification published in the Official Gazette].
